Section 45(4) in The Maharashtra Habitual Offenders Rules, 1960
(4)Any breach of the provisions of rule 35 specified in sub-rule (2) by any of the dependents may, at the discretion of the Superintendent, be dealt with as provided in clauses [(i) to (iv)] [Substituted by G. N. of 18.6.1970.] of rule 36 and the punishment imposed on the settler concerned, if the Superintendent after making the necessary inquiry is satisfied that the settler did not exercise proper supervision over his dependents or that the settler was accessory to the breach.Explanation. - For the purposes of this rule, dependents means the wife of the settler and his children under 16 years of age.
